(6)Subject to the other provisions of this Chapter, the places at which the principal Bench and the additional Benches shall ordinarily sit shall be such as the Central Government may, by notification in the Official Gazette, specify ] [ Inserted by Act 49 of 1991, Section 65 (w.e.f. 1.10.1991).][and the Special Bench shall sit at a place to be fixed by the Chairman] [Inserted by Act 49 of 1991, Section 65 (w.e.f. 1.10.1991).].
